SARISHTA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The trial of the petitioners in case FIR No. 45 dtd. 12/4/2015, registered under Ss. 354-A, 354-B, 509, 352, 323, 34 IPC, Police Station Division No.2, District Pathankot (Annexure P-1) has culminated into their conviction and they have been substantively sentenced to undergo rigorous imprisonment for a period of 3 years each.

(2.) They have challenged the order of conviction and sentence by way of an appeal before the Appellate Court, Pathankot. During the pendency thereof, it is claimed that the parties have entered into compromise with the intervention of respectable persons. Compromise-deed (Annexure P-3) reiterating the factum of compromise has been placed on record.

(3.) Report has been called from the Appellate Court, after statements of the parties were recorded regarding the compromise. The Additional Sessions Judge, Pathankot has reported that the compromise is voluntary and without any pressure or coercion. He has also sent copy of the statements of parties and compromise deed Mark-A.